Section 6 in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994
6. Rules to be observed while speaking.
- An office bearer, while speaking, shall not,-(a)comment on the merits of any matter which is sub-judice;(b)make a personal charge or accusation against an office bearer or official of the Local Government, Stale Government or Central Government;(c)use offensive language about the conduct or proceedings of the Parliament, or of the Legislature of any State or of any Zila Panchayat, Janpad Panchayat or Gram Panchayat;(d)utter defamatory words;(e)use unfairly his right of speech for the purpose of obstructing the business of the Panchayat.
